HDFC STANDARD LIFE INSURANCE CO. LTD. AND ORS. Vs. PERMANENT LOK ADALAT FOR PUBLIC UTILITY SERVICES AND ORS.

JUDGEMENT

(1.) By way of this Writ Petition M/s.HDFC Standard Life Insurance Company Ltd, the petitioner herein, challenges the legality and validity of the Award dtd. 15/11/2018 of the Permanent Lok Adalat, Kadapa, passed in PLAC No.226 of 2018 directing the petitioner/Insurance Company to pay a sum of Rs.50.00 Lakhs with interest at the rate of 16% p.a. to the 2nd respondent/nominee towards claim under Policy bearing No.19111262.

(2.) Facts of the Writ Petition are rather jejune and may be stated as follows:

(3.) The parties herein will be referred as the claimant and the Insurance Company in this Writ Petition.